- When a person suffering or certified by a duly qualified medical practitioner to be suffering from cholera, plague, small-pox or any other infectious disease that may be notified in this behalf by the [State Government] [Substituted by ALO 1950.] is, -(a)without proper lodging or accommodation, or(b)living in a sarai or other public hostel, or(c)living in a room or house which he neither owns nor is otherwise entitled to occupy, or(d)lodged in a room or set of apartments occupied by more than one family and any of the occupiers objects to his continuing to lodge therein,the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, on the advice of a medical officer of a rank not inferior to that of an assistant surgeon, remove the patient to a hospital or place at which person suffering from such disease are received for medical treatment, and may do anything necessary for such removal.
